Section 12(3) in The U.P. Agricultural Credit Rules, 1975
(3)A fee at the rate of ten per cent (or at such other rate as the State Government in the Revenue Department may from time to time fix in this behalf), on the amount of the claim shall be payable in respect of every such application. The amount of fee shall be deposited in Government Treasury under the Head "065 - Other Administrative Services - Other Services - (20)Other Miscellaneous - Receipt", and the Treasury Challan shall be attached to the application as evidence of payment of the prescribed fee.
